Section 61(2) in The Maharashtra Universities Act, 1994
(2)Where the Tribunal, after giving reasonable opportunity to both the parties of being heard, decides in any appeal that the order of dismissal, removal, otherwise termination of service or reduction in rank was in contravention of any law, contract or conditions of service for the time being in force or was otherwise illegal or improper, the Tribunal may set aside the order of the university or the management, as the case may be, partially or wholly, and direct the university or, as the case may be, the management-(a)to reinstate the employee on the same post or on a lower post as it may specify;(b)to restore the employee to the rank which he held before reduction or to any lower rank as it may specify;(c)to give arrears of emoluments to the employee for such period as it may specify;(d)to award such lesser punishment as it may specify in lieu of dismissal, removal, otherwise termination of service of reduction in rank, as the case may be;(e)where it is decided not to reinstate the employees or in any other appropriate case, to give such sum to the employee, not exceeding his emoluments for six months, by way of compensation, regard being had to loss of employment and possibility of getting or not getting suitable employment thereafter, as it may specify; or(f)to give such other relief to the employee and to observe such other conditions as it may specify, having regard to the circumstances of the case.
